Coram vs The Petitioner Has Filed This ...
2021 Latest Caselaw 6722 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.P.(C) No.18469 of 2021

                           CORAM:
                               DR. JUSTICE B.R. SARANGI


                                              ORDER

29.06.2021 Order No. This matter is taken up by video conferencing mode. 02 Heard learned counsel for the petitioner and learned State counsel.

The petitioner has filed this application seeking direction to release the pension and pensionary benefits in the light of the judgment rendered in the case of Sarat Chandra Parida v. State of Odisha, 2015 (II) ILR-CUT

94. As it appears, the issue involved in this case is analogous to W.P. (C) No.22316 of 2018. Therefore, in view of the reasons assigned in order dated 20.08.2019 passed in W.P.(C) No.22316 of 2018, this writ petition stands disposed of.

The petitioner having stood in the same footing is also entitled to the benefits at par with Sarat Chandra Parida (supra). Consequentially, the opposite parties are directed to extend the pensionary and other retiral benefits to the petitioner within a period of four months from the date of communication/production of authenticated/certified copy of this order.

With the aforesaid observation and direction, the writ petition stands disposed of.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a print out of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020, as modified by Court's notice no. 4798 dated 15th April, 2021.

Ashok (DR. B.R. SARANGI) JUDGE